Section 26A(2) in Punjab Water Supply and Sewerage Board Act, 1976
(2)The water supply and sewerage service shall be deemed to include -(a)all the water and sewerage services, sewerage works and sewage farms including, as the case may be, all plants, machineries, water works, pumping stations, filter beds, water mains and public sewerage in, along, over or under any public street and all buildings, lands and other works, materials stores and things appertaining thereto, belonging to or vested in that local authority.(b)so much of the sub-soil appertaining to the said water, mains and sewers as may be necessary for the purpose of enlarging, deepening or otherwise repairing or maintaining any such water mains and sewers or any pipes and other appliances and fittings connected with such water supply and sewerage services and sewerage and sewerage works and sewage farms.
